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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Nagaland - Subsection

Section 95(3) in Nagaland Municipal Act, 2001

(3)All dividends and other sums received in respect of any such investment shall, as soon as possible after receipt be paid into the Sinking Funds and invested in the manner laid down in sub-section (2).